Section 33 in The M.P. Griha Nirman Mandal Adhiniyam, 1972
33. Matters to be provided for Housing Schemes.
- Notwithstanding anything contained in any other law for the time being in force, a housing scheme may provide for all or any of the following matters, namely :-(a)the acquisition by purchase, exchange or otherwise of any property necessary for or affected by, the execution of the scheme;(b)the laying or re-laying out of any land comprised in the scheme;(c)the distribution or re-distribution of sites belonging to owners of property comprised in the scheme;(d)the closure or demolition of dwellings or portion of dwellings unfit for human habitation;(e)the demolition of obstructive buildings or portions of buildings;(f)the construction and re-construction of building;(g)the sale, letting or exchange of any property comprised in the scheme;(gg)[ the sale of apartment in any building or buildings constructed by the Board on such terms and conditions as the Board may determine;] [Inserted by M.P. Act No. 17 of 1976 (w.e.f. 15-3-1976).](h)the construction and alteration of streets and back lines;(i)the provision of the draining, water supply and lighting of the area included in the scheme;(j)the provisions of parks, playing fields and open spaces for the benefit of any area comprised in the scheme or any adjoining area and the enlargement of existing parks, playing fields, open spaces and approaches;(k)the provision of sanitary arrangements required for the area comprised in the scheme, including the conservation and prevention of any injury or contamination to rivers or other sources and means of water supply;(l)the provision of accommodation for any class of inhabitants;(m)the advance of money for the purpose of the scheme;(n)the provision of facilities for communication and transport;(o)the collection of such information and statistics as may be necessary for the purposes of this Act;(p)any other matter for which, in the opinion of the State Government, it is expedient to make provision with a view to provide any housing accommodation and to the making of improvement or development of any area comprised in the scheme or any adjoining area or the general efficiency of the scheme.Explanation. - For the purpose of this section, the State Government may on the recommendation of the Board by notification, specify such area surrounding or adjoining the area included in a housing scheme to be the adjoining area.
